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[Cites 0, Cited by 0] [Section 21(1)] [Section 21] [Entire Act]

State of Assam - Subsection

Section 21(1)(iii) in Assam Employees' State Insurance (Medical Benefit) Rules, 1958

(iii)free provision of drugs and dressings that may be considered necessary, but as far as possible in accordance with the State Insurance Medical Formulary laid down by the Corporation and exclusive of such medicines as can be prescribed only by specialists for insured persons.